Calcutta High Court (Appellete Side)
Md. Sahil Ali vs The Howrah Municipal Corporation & Ors on 12 May, 2022
Author: Shampa Sarkar
Bench: Shampa Sarkar
S/L 20 12.5.2022Court. No. 19
sn WPA 8104 of 2022 Md. Sahil Ali Vs. The Howrah Municipal Corporation & Ors. Mr. Debjit Mukherjee Mr. D. Ganguly Mr. Kaustav Bhattacharyya ... for the Petitioner Mr. Sandipan Banerjee Mr. Ankit Sureka Mr. Sobhan Majumder ..for the HMC Prima facie, this Court is of the view that the demolition order dated April 12, 2022 is lacking in material particulars. The nature and extent of the deviation has not been recorded up to G+2 level. The order was not passed upon holding an inspection of the premises in question.
Mr. Banerjee, learned advocate for the Corporation is directed to come back on the next date with proper instructions.
Let this matter appear on May 18, 2022 under the same heading.
Mr. Banerjee assures that till the next date of hearing, no coercive steps will be taken by the Corporation.
(Shampa Sarkar, J.)